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Supreme Court - Daily Orders

Parshuram vs State Of M.P. on 28 May, 2021

Bench: L. Nageswara Rao, Aniruddha Bose

                                                           1

     ITEM NO.32                      Court 7 (Video Conferencing)                   SECTION II-A

                                     S U P R E M E C O U R T O F             I N D I A
                                             RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 26860/2020

     (Arising out of impugned final judgment and order dated 14-03-2018
     in CRLA No. 243/2005 passed by the High Court Of M.P. At Gwalior)

     PARSHURAM                                                                    Petitioner(s)

                                                          VERSUS

     STATE OF M.P.                                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.131760/2020-CONDONATION OF DELAY
     IN FILING and IA No.131761/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.131762/2020-EXEMPTION FROM FILING O.T.
     IA No. 5299/2021 - APPLICATION FOR PERMISSION
     IA No. 42869/2021 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 131760/2020 - CONDONATION OF DELAY IN FILING
     IA No. 131761/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 42871/2021 - EXEMPTION FROM FILING O.T. IA No. 34175/2021 - EXEMPTION FROM FILING O.T. IA No. 131762/2020 - EXEMPTION FROM FILING O.T. IA No. 34174/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 28-05-2021 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Rishi Malhotra, AOR For Respondent(s) Mr. Gopal Jha, AOR Mr. Shreyash Bhardwaj, Adv.

UPON hearing the counsel the Court made the following O R D E R Delay condoned.

Leave granted.

Jayant Kumar Arora Date: 2021.05.28 20:04:00 IST Reason: Mr. Rishi Malhotra, learned counsel appearing for the appellant, submits that the appellant is a juvenile and an application shall be filed for declaring him a juvenile.  2 Three days’ time is granted for filing the said application. List on 04.06.2021 (Friday).

(JAYANT KUMAR ARORA)                           (ANAND PRAKASH)
  COURT MASTER                                  COURT MASTER